Section 36 in The Punjab State Aid to Industries Rules, 1936
36. Eligible Unit.
- An eligible unit means a new Industrial Unit which has started production after the 1st April, 1970, and, -(i)Having a capital investment up to rupees seven and half lakhs, on plant and machinery in Faridabad, Ballabgarh belt. (The cost of land and building can be over and above this amount of Rs. 7-½ lakhs on plant and machinery).(ii)Having a capital investment upto rupee one crore on land, building and machinery in the districts of Hissar, Mohindergarh, Jind, Rewari Tehsils of district Gurgaon, Naraingarh and Kalka Tehsils of district Ambala and Sub Tehsil Nahar of tehsil Jhajjar of district Rohtak.(iii)Units in areas other than (i) and (ii) above having a capital investment upto rupees fifty lakhs on land, building and machinery.(iv)[ Having a capital investment up to rupees one lakh on land, building, plant and machinery in the rural areas] [Inserted by Haryana Notification G.S.R. 43/P.A. 5/35/Section 46/Amd. (1)/80 dated 16/4/1980.].(b)[ The units falling in categories (i), (ii), (iii) and (iv) above shall be eligible for the grant of interest-free loans of a period of three years, seven years and five years respectively from the date of production] [Inserted by Haryana Notification G.S.R. 43/P.A. 5/35/Section 46/Amd. (1)/80 dated 16/4/1980.].(c)The interest-fee loan so given to an eligible unit in any particular year shall not exceed eight percentum of the capital investment on land, building and machinery :Provided that such units shall effect all Inter-State sales of goods manufactured with its/their own premises/factory, from the State of Haryana.
